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[Cites 0, Cited by 2] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Air Corporations Act, 1953

(2)Subject to the provisions of section 20, every person employed by each of the Corporations shall be subject to such conditions of service and shall be entitled to such remuneration and privileges as may be determined by regulations made by the Corporation by which he is employed.